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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(vii) in Karnataka Rent Act, 1999

(vii)If any landlord relets the whole or any part of any premises in contravention of sub-section (1) of section 35, he shall on conviction be punishable with fine which may extend to five thousand rupees, or double the rent the landlord receives after re-letting whichever is more, or imprisonment which may extend upto one month or with both.